Section 21 in The Bengal Public Demands Recovery Act, 1913
21. Suit against purchaser not maintainable on ground of purchase being on behalf of plaintiff.
(1)No suit shall be maintained against any person claiming title under a purchase certificate certified by the Certificate Officer in such manner as may be prescribed on the ground that the purchase was made on behalf of the plaintiff or on behalf of some on through whom the plaintiff claims.(2)Nothing in this section shall bar a suit to obtain a declaration that the name of the any purchaser certified as aforesaid was inserted in the certificate fraudulently or without the consent of the real purchaser, or interfere with the right of a third person or proceed against that property though ostensibly sold to the certified purchaser on the ground that it is liable to satisfy a claim of such third person against the real owner.Setting aside sale
